Section 17(5) in The Rajasthan Colonisation (Medium and Minor Irrigation Projects Government Lands Allotment) Rules, 1968
(5)The Collector shall cause the reserve price fixed under this rule to be notified in the Official Gazette and shall immediately send a copy of the order issued by him in this behalf to the State Government. No Government land shall be allotted under these rules until the reserve price is fixed.
